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Calcutta High Court judgments, 2019

1,681 judgments · page 44 of 85

High Courts14 Aug 2019Disposed Of

Ananya Maity Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0167

Indian Medical Council Act, 1956 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 34(1), 57, 96
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High Courts14 Aug 2019Disposed Of

Sarif Hasan Vs Union Of India & Ors

Calcutta High Court · (2019) 08 CAL CK 0165

Indian Medical Council Act, 1956 — Section 33Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 34(1), 57, 96
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High Courts14 Aug 2019Disposed Off

Binod Das Vs State Of West Bengal & Ors

Calcutta High Court · (2019) 08 CAL CK 0043

Code Of Criminal Procedure, 1973 — Section 482Delhi Special Police Establishment Act, 1946 — SectionConstitution Of India, 1950 — Article 226
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High Courts14 Aug 2019Disposed Off

Priti Ranjan Gupta And Ors Vs Maya Gupta and Ors

Calcutta High Court · (2019) 08 CAL CK 0042

Civil Procedure (Amendment) Act, 1976 — Section 73, 97, 97(2)(r)Code Of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(2), Order 22 Rule 4(3), Order 22 Rule 4(4), Order 41 Rule 14(4)
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High Courts14 Aug 2019Dismissed

Ujjwal Agarwal & Ors Vs Ekta Agarwal

Calcutta High Court · (2019) 08 CAL CK 0038

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 29Limitation Act, 1963 — Section 5
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